Section 17(2) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(2)A member of the Service may also be deputed to serve under, -(i)Bhakra Beas Management Board, Upper Yamuna River Board or Central Water Commission or any other Board or Corporation, as may be notified by the Government;(ii)a company, an association or a body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by the Government, a municipal corporation or a local authority within the State of Haryana;(iii)the Central Government or a company, an association or a body of individuals whether incorporated or not, which is wholly oneubstantially owned or controlled by the Central Government; or(iv)any other State Government, an international organization, an autonomous body not controlled by the Government or a private body:Provided that no member of the Service shall be deputed to serve the Central Government or any other State Government or any organization or body referred to in clauses (iii) and (iv) except with his consent.
